KALPESH KUMAR Vs. STATE

JUDGEMENT

(1.) The instant petition invoking inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, has been preferred oppugning the order dtd. 17/1/2022, passed by learned Sessions Judge, Jalore (hereinafter referred to as 'the Revisional Court'), whereby the order dtd. 4/1/2022, passed by learned Additional Chief Judicial Magsitrate, No.1, Jalore (hereinafter referred to as 'the trial Court') has been affirmed.

(2.) The facts appertain are that petitioner's bus bearing registration No.RJ 22 PA 4016 met with an accident. An FIR came to be lodged against the petitioner's driver for rash and negligent driving, punishable under Sec. 304-A of the Indian Penal Code.

(3.) During the pendency of the investigation, the petitioner moved an application under Sec. 457 of the Code of Criminal Procedure and sought release of the subject vehicle on supurdaginama.